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Karnataka HC: Directors of Company Can't Be Prosecuted Unless They Played "Active Role" in Process - (20 May 2022)

CRIMINAL

Karnataka High Court has quashed the criminal proceedings initiated against the Proprietors/ Directors of a drugs manufacturing company for alleged production of sub-standard quality drugs, while observing that they did not play an "active role" in the alleged offence.

Tags : KARNATAKA HIGH COURT   CRIMINAL PROCEEDING   ACTIVE ROLE   DIRECTORS  

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